Section 13 in The Bombay Building for Industrial Undertakings (Control on Erection, Be-erection and Conversion) Rules, 1967
13. If a building of an industrial undertaking is to be erected, re-erected or converted at a place outside Greater Bombay in the Bombay-Thana Area, state whether clearance from the Government in Industries and Labour Department, if necessary, has been obtained from the location point of view, if so, produce a copy thereof. Also produce a copy of the permission for non-agricultural use of the land from the Collector of [......................] [Here state the name of district.]
